Section 129(1)(f) in The Manipur Municipalities Act,1994.

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Union of India - Subsection

Section 129(1)(f) in The Manipur Municipalities Act,1994.

(f)in contravention of any bye-laws made under clause (vi) of sub-section (1) of section 209, the Nagar Panchayat or as the case may be, or the Council may, by notice, to be delivered within a reasonable time, require the building to be altered or demolished as it may deem necessary, within the period of thirty days from the date of the service of such notice:

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Union of India - Subsection

Section 129(1)(f) in The Manipur Municipalities Act,1994.